Section 12 in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
12. Medical Examination.
- No candidate who, after such medical examination as the Authority may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service shall be appointed to the post and the fact that a candidate has been physically examined shall not mean or imply that he shall be considered for appointment.Chapter-III Salary and allowances of the employees of the Authority
